HAZI ISHAK MOHMMAD BHOCHU Vs. NIRMALSING DILIPSING SARDAR

JUDGEMENT

(1.) The original claimant as appellant has filed this appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short), challenging the judgment and award of Motor Accident Claims Tribunal (Aux.) Panchmahal at Godhra dtd. 27/9/2007, in M.A.C.P. No. 704 of 1997. This appeal is filed seeking enhancement of compensation.

(2.) The facts in brief are:

(3.) The Tribunal after hearing the parties and upon appreciation of evidence on record held the driver of the truck No. MP-09-K-7781 (opponent No.1) as 90% negligent and driver of truck No. GJ-17-X-2339 (appellant) as 10% negligent.